PARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 439 Cr.P.C has been moved by petitioner-Pardeep Singh for grant of regular bail in case FIR No.54 dated 01.06.2020 under Sections 120-B, 420, 465, 467, 468 and 471 IPC, registered at Police Station Sherpur, District Sangrur.

(2.) Learned senior counsel for the petitioner inter alia contends that allegations levelled in the FIR are totally concocted, false and frivolous and there is no iota of truth therein. He further submits that petitioner is in custody since 29.08.2020 and he is no more required by the Investigating Agency for any investigation purpose. He further submits that after completion of investigation, final report under Section 173 Cr.P.C. (Challan) has already been presented in Court on 20.10.2020. He further submits that since trial of the case would take sufficient time to conclude, no useful purpose would be served by keeping the petitioner in custody further and he may be released on bail.

(3.) On the other hand, learned State counsel filed custody certificate, which is taken on record, and while opposing instant petition, he has vehemently argued that keeping in view seriousness of offence, petitioner does not deserve the concession of bail.